REGENT COMPUTRONICS PVT. LTD.

STATE OF JHARKHAND Appellant

V/S

SHOBHA SINGH Respondents

Referred Judgements :-

RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
MANINDRA LAND AND BUILDING CORPORATION LTD VS. BHUTNATH BANERJEE [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
P K RAMACHANDRAN VS. STATE OF KERALA [REFERRED TO]
PARIMAL VS. VEENA ALIAS BHARTI [REFERRED TO]
MANIBEN DEVRAJ SHAH VS. MUNICIPAL CORPORATION OF BRIHAN MUMBAI [REFERRED TO]
POSTMASTER GENERAL VS. LIVING MEDIA INDIA LIMITED [REFERRED TO]
BASAWARAJ VS. SPL. LAND ACQUISITION OFFICER [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
BRIJESH KUMAR VS. STATE OF HARYANA [REFERRED TO]
STATE OF MADHYA PRADESH VS. BHERULAL [REFERRED TO]
STATE OF MADHYA PRADESH VS. RANJEETA [REFERRED TO]

JUDGEMENT

(1.) The instant interlocutory application has been filed for ignoring the defect no.8 reported vide stamp reporting dtd. 8/9/2023 pertaining to filing of typed copy page nos.93-108, 114, 119, 121, 141, 149, 155, 162, 175-191, 194-196, 198-204, 206- 238, 240, 241, 253-284.

(2.) Learned counsel for the appellant/applicant has submitted by referring to the averment made in the instant interlocutory application that after efforts having been made the office of the appellant/applicant is unable to trace out the original copies of the same, therefore, prayer has been made that the aforesaid defect may be ignored.

(3.) This Court, considering the nature of the aforesaid defect, is hereby ignoring the same. L.P.A. No. 491 of 2023:

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STATE OF JHARKHAND Vs. SHOBHA SINGH

Referred Judgements :-

JUDGEMENT

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